(1)An officer of the rank of the District Magistrate or such Additional District Magistrate, as may be specified by the State Government, shall be the Chief Executive Officer of the Zila Parishad and who shall be appointed by the Government. The Government may appoint an Additional Chief Executive Officer for a Zila Parishad on such terms and conditions as may be prescribed.(2)The Government shall, from time to time, post or depute in every Zila Parishad such number of officers and staff, as the Government considers necessary.(3)Subject to such Rules as may be made by the State Government in this behalf, a Zila Parishad may from time to time engage such number of paid or honorary functionaries or professionals as may be required by it for carrying out its functions.
